MUHAMMAD AJMAL Vs. DELHI WAQF BOARD

JUDGEMENT

(1.) The present petition has been filed seeking the following prayer:

(2.) Mr. Siddiqui, ld. counsel for the Petitioner, submits that the Petitioner is an interested person under Section 3(k) of The Waqf Act, 1995. The only prayer that he is seeking is that encroachers be removed from the Waqf property in question, which is a Qabristan and Dargah of a famous Sufi Saint Hazrat Khwaja Baqi Billah R.A, situated at Eidgah Chowk, Qutub Road, Paharganj, New Delhi (hereinafter, "waqf property").

(3.) Mr. Ahmed, Ld. counsel appearing for the Delhi Waqf Board, has relied upon a letter dated 11th February, 2019, by which it has informed one Mr. Badar Samdani, who had earlier preferred a petition, that proceedings under Section 54 of The Waqf Act, 1995, against encroachers, had already been initiated. However, further action has not been taken as the Chief Executive Officer (hereinafter, "CEO") of the Waqf Board is stated to have demitted office in September, 2019, and no fresh CEO has been appointed.